MANAGING DIRECTOR Vs. P. PRASANTH @ NANTHAKUMAR

JUDGEMENT

(1.) The Transport corporation has filed this appeal challenging the quantum of compensation awarded to the injured claimant Prasanth @ Nanthakumar.

(2.) The injured Prasanth @ Nanthakumar, aged 27 years, working as Supervisor in Supper Coco Company, Pollachi, earning a sum of Rs.10,000.00 per month, met with an accident on 26/11/2014. According to the claimant, the injury sustained i.e. bone fracture, has led to permanent disablement and consequently, there is a loss of earning capacity and therefore, the loss must be compensated. A claim petition for compensation has been filed by claimant for a sum of Rs.5,00,000.00 before the Motor Accident Claims Tribunal at Erode in M.C.O.P.No.165 of 2015.

(3.) The Tribunal, on consideration of the materials placed before it, passed an award for a sum of Rs.3,92,100.00 with the following break-up details;